- (1.) Delay in filing S.L.P. (C) No. 20055/97 (cc 6248) is condoned.
(2.) Leave in both the petitions is granted.
(3.) These cross appeals arise from a common judgment of the Allahabad High Court. For the sake of convenience, the appellant, M/s. Ram Nath International Construction Pvt. Ltd. in the appeal arising from S.L.P. (C) No. 4328 of 1997 is referred to as the appellant while the State of U. P. is referred to as the respondent.;